Section 6 in Andhra Pradesh Professional Educational Institutions (Regulation of Admissions of Engineering/Pharmacy Diploma holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2006
6. Procedure of Admissions.
- (i) Each Unaided Minority Institution who has opted for ECET(FDH) as per clause (iv) of Sub-rule (a) in Rule 12 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech and B. Pharm courses Rules, 2004 shall indicate in writing to AFRC by a cut-off date specified by it, as to whether the Institution would admit students through the Single Windows System to be operated by the Convener of ECET(FDH) admissions (ECET(FDH) Window) or the Convener of ECET(FDH)-AC admissions (ECRT(FDH)-AC Window).(ii)The procedure for admission of candidates through the Single Windows operated by the convenors of ECET(FDH) and ECET(FDH)-AC shall be as follows:(a)To fill up (A) seats in case of University Colleges and (B) Seats in unaided Non-Minority Institutions who opted for ECET(FDH) and Unaided Minority Institutions who have opted for ECET(FDH) and ECET(FDH)-Window:(1)The Committee for ECET(FDH) Admissions shall be constituted by the Competent Authority with the following members to advise the Convenor of ECET(FDH) Admissions, in the matters relating to admissions and on such other matters necessary for the smooth conduct of admissions.(A)Chairman of Andhra Pradesh State Council of Higher Education ..............(Chairman)(B)Secretary of Andhra Pradesh State Council of Higher Education.(C)Convenor of ECET(FDH) Admissions (Member Convenor) (D) Secretary, State Board of Technical Education and Training, Andhra Pradesh, Hyderabad.(E)Professor in-charge of Computer/ online systems in admission camp.(F)Two representatives of the Universities as nominated by the State Council.(G Three representatives of the Private Unaided Professional Institutions offering Engineering (including Technology) and Pharmacy courses as nominated by the State Council.(H)Commissioner/Director of Technical Education or his nominee.(I)One special invitee nominated by the State Council.(2)The Convenor of ECET(FDH) Admissions shall collect Rank lists of the quaiified candidates of ECET(FDH) prepared by the Convenor of ECET(FDH) as per Rule 6 of the Andhra Pradesh Engineering Common Entrance Test Tor Diploma Holders for admission into B.E., B.Tech and B.Pharm courses Rules, 2004.(3)The Convenor of ECET(FDH) Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, atleast 8-10 days before the commencement of counselling. The decision of the Committee for ECET(FDH( Admissions shall be final in issuing notification, the schedule and procedure of counselling.(4)The Convenor of ECET(FDH) Admissions shall adopt computerised Single Window System of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of University/Unaided Non-Minority/Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the admission Committee.(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (12) hereunder.(6)Candidates shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at ECET(FDH) by following the Rules of Reservation as per Rule 7 hereunder and G.O.Ms.No. 550, Higher Education Dept., dated 30-7-2001 wherever applicable and such allotment is only provisional:Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the concerned Minority.(7)The selection of candidates and allotment of Courses/Institutions shall be solely on the basis of merit as adjudged by the rank obtained in ECET(FDH) subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination.(8)Subject to the provisions of subclause (10) below, once a candidate secures admission to a particular College/Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering courses in Engineering (inclu ding Technology) ?tnd Pharmacy shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.(10)Sliding shall be permissible between the Single Windows operated by the Convenor of ECET(FDH) and Convenor of ECET(FDH)-AC Admissions in case of Unaided Minority Institutions that have opted for ECET(FDH) and ECET(FDH)-AC Window respectively for admission of candidates, qualified in ECET(FDH).(11)The Convenor, ECET(FDH) Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of ECET(FDH).(12)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in case of Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.(13)Each Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(14)The Convener of ECET(FDH) Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(15)The Competent Authority in consultation with the Committee of ECET(FDH) Admission shall fix the cut off date for each stage of admissions.(16)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of ECET(FDH) Admissions shall be entitled to cause verification of all the documents produced by the candidates.(b)To Fill up Seates in Unaided Minority and Non-Minority Institutions who opted for ECET(FDH)-AC.(1)A Committee for ECET(FDH)-AC Admissions shall be constituted by the Associations of Professional Institutions to advise the Convenor of ECET(FDH)-AC Admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.(2)i he Convenor of ECET(FDH)-AC Admissions shall collect Rank lists of the qualified candidates of ECET(FDH)-AC prepared by the Convenor of ECET{;'DH)-AC as per sub-rule (vii) of Rue 14 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech. and B. Pharm courses Rules, 2004.(3)The Convenor of ECET(FDH)-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, at least 8-10 days before the commencement of counselling. The decision of the Committee for ECET(FDH)-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.(4)The Convenor of ECFT(FDH)- AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Non-Minority/Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(5)No Management of Unaided Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (11) hereunder.(6)Candidates shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at ECET(FDH)-AC by following the Rules of Reservation as per Rule 7 hereunder and G.O.Ms.No. 550. Higher Education dated 30-7-2001 wherever applicable and such allotment is only provisional.Provided that in respect of Unaided Minority Professional Institutions, the seats shall be allotted only to the eligible candidates belonging to the concerned Minority.(7)The selection of candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit as adjudged by the rank obtained ECET(FDH)-AC subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Common Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/ Government including marks to be obtained in the qualifying examination.(8)Once a candidate secures admission to a particular College/ Institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(9)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Engineering (including Technology) and Pharmacy shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.(10)The Convenor, ECET(FDH)-AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of ECET(FDH)-AC.(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rules of Reservation as provided under Rule 7. Such seats in Unaided Minority Institutions shall be first filled with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.(12)The Private Unaided Non-Minority/Minority Institution shall obtain ratification from the Competent Authority for all the admissions conducted by the Institution.(13)The Convener of ECET (FDH)-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution wise and send the same to concerned Universities, Institutions and AFRC.(14)The Competent Authority in consultation with the Committee of ECET(FDH) -AC Admission shall fix the cut off dates for each stage of admissions.(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convemor of ECET(FDH)-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.(c)To Fill Up Seates in Unaided Minority Institutions who Have opted for ECET(FDH) and Admissions through ECET(FDH)-AC Window.(1)The Convenor of ECET(FDH)-AC Admissions shall collect Rank lists of the qualified candidates of ECET(FDH) prepared by the Convenor of ECET(FDH) as per Rule 6 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech and B. Pharm courses Rules, 2004.(2)The Convenor of ECET(FDH)-AC Admissions shall prepare and notify the schedule for admissions, venue, timings and all other necessary details in at least three leading newspapers one each in Telugu, Urdu and English, a. least 8-10 days before the commencement of counselling. The decision of the committee for ECET(FDH)-AC Admissions shall be final in issuing notification and the schedule and procedure of counselling.(3)The Convenor of ECET(FDH) -AC Admissions shall adopt computerised Single Window system of Counselling either by following centralized or decentralized Online Counselling at various centers for the convenience of the Candidates and shall prepare the seat matrix of Unaided Minority Professional Institutions. He shall make all the necessary arrangements for manpower, admission venue, drawing scrutiny officers from other departments, fee collection, networking, facilities for Online Counselling at various centres, mobilization of software etc., in consultation with the Admission Committee.(4)No Management of Unaided Minority Professional Institution shall issue notification and call for applications for admission separately or individually except as provided in sub-clause (11) hereunder.(5)Candidates belonging to the concerned Minority shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order or merit assigned at ECET(FDH) by following the Rule of Reservation as per Rule 7 hereunder and such allotment is only provisional.(6)The selection of Minority candidates and allotment of Courses/Institutions in Professional Institutions, shall be solely on the basis of merit as adjudged by the rank obtained in ECET(FDH) subject to the condition that the candidate should have passed the qualifying examination. However, mere appearance at the Entrance Test and obtaining rank in the merit list does not entitle a candidate to be considered for admission automatically unless he/she also satisfies the rules and regulations of admission prescribed by the concerned University/Government including marks to be obtained in the qualifying examination.(7)Subject to the provisions of sub-clause (9) below, once a candidate secures admission to a particular College/Institution based on his/ her option, no more claim for admission into other Colleges, to any other kind of seat or other course, be entertained during that phase of admissions.(8)The candidates admitted into Unaided Non-Minority/Minority Professional Institutions offering Engineering (including Technology) and Pharmacy shall pay at the time of admission the fees payable per student per annum as prescribed by the AFRC.(9)Sliding shall be permissible between the Single Windows operated by the Convenor of ECET(FDH) and ECET(FDH)-AC in case of Unaided Minority Institutions that have opted for ECET(FDH) and ECET(FDH) -AC Window respectively for admission of candidates, qualified in ECET(FDH).(10)The Convenor, ECET(FDH)- AC Admissions shall handover the vacant seats, if any to the Institutions concerned after conducting the counselling till the last rank of ECET(FDH) among concerned Minority candidates.(11)The vacant seats handed over by the Convenor shall be notified and filled by the institution on merit basis following the Rule of Reservation as provided under Rule 7. Such seats shall be first filled with eligible candidates belonging to the Concerned Minority and then with eligible candidates belonging to other than the Concerned Minority.(12)The Private Unaided Minority Institution shall abtain ratification from the Competent Authority for all the admissions conducted by the Institution.(13)The Convenor of ECET(FDH)-AC Admissions shall prepare the final list of candidates, admitted course-wise and Institution-wise and send the same to Concerned Universities, Institutions and AFRC.(14)The Competent Authority in consultation with the Committee of ECET(FDH)-AC Admission shall fix the cut off dates for each stage of admissions.(15)All the candidates called for Counselling shall produce the specified original documents along with duly attested photocopies and the Convenor of ECET(FDH)-AC Admissions shall be entitled to cause verification of all the documents produced by the candidates.
